SHOBH NATH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Om Prakash Dwivedi, learned Counsel for the petitioner and Sri Sujit Kumar Rai, learned Counsel for the respondents.

(2.) The petitioner has filed above noted writ petition, praying for quashing of the order dated 28.04.2016, passed by the respondent no.2, Commissioner, Registrar, Cooperative, U.P., Lucknow, whereby, the representation of the petitioner, praying for arrears of difference of pay scale between the pay scales of cadre secretary of Cooperative Society and Cashier-cum- Clerk in District Cooperative Bank from 04.01992 upto 31.12004 has been rejected. The petitioner has further prayed that the aforesaid benefit of arrears of differences of pay scale of the two posts may be directed to be paid to him with interest of 18%.

(3.) The brief facts of the case are that the petitioner was initially appointed as Cadre Secretary in Cooperative Society in 1997 and was suspended on false allegation of misappropriation of Rs.72,115/- from Sadan Sahakari Samiti, Barhalganj, Azamgarh. The aforesaid suspension order was subjected to challenge before this Court by way of C.M.W.P. No.9868 of 1989 and it was stayed by the order dated 10.10.1990. Thereafter, no enquiry was conducted against the petitioner, and the petitioner continued working as Cadre Secretary in the Cooperative Society.